Section 81(3) in The Orissa Co-operative Societies Act, 1962
(3)The total amount due on the debentures issued by the Board and outstanding at any time shall not exceed the aggregate of -(a)the total amount due on the mortgages held by the [State Cooperative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5.] or transferred or deemed under the provisions of Section 87 to have been transferred to it by the [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5.] and the value or the assets in respect of the land mortgage business held by the [State Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5.] and subsisting at such time; and(b)the amounts paid under the mortgages aforesaid and remaining in the hands of the Board or of the Trustee at that time.
